Section 54(1) in Assam Public Procurement Act, 2017
(1)For the purposes of this Act a notice, document or order shall be deemed to be served, -(a)on any individual by, -(i)delivering it to the person personally; or(ii)leaving it at, or sending it by post to, the address of the place of residence or business of the person last known;(b)on a body corporate by leaving it at, or sending it by post to. the registered office of the body corporate.
